Gajanan S/O Atrikumar Khanzode vs Mohd. Saleem Abdul Sayeed And ...
2021 Latest Caselaw 6950 Bom

18.F.A.311.2021.                                                                                                1/2


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                NAGPUR BENCH, NAGPUR

                                         Pursis Stamp No.1/2021
                                                    IN
                                        First Appeal No.311/2021
              Gajanan s/o Atrikumar Khanzode Vs. Mohd. Saleem Abdul Sayeed & Ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                               Court's or Judge's Orders
or directions and Registrar's orders.
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                Shri P.V. Navlani, Advocate for the Appellant.

                 CORAM : S.M. MODAK, J.

DATE : 30th APRIL, 2021.

Hearing was conducted through Video Conferencing and the learned Advocate agreed that the audio and visual quality was proper.

There is office objection about limitation. Read the Pursis bearing Stamp No.01/2021. The impugned judgment was passed on 23rd January, 2020. The copy was delivered to him on 14th September, 2020. It is true that the first wave of COVID-19 was in force at that time.

The Hon'ble Supreme Court, as per the order dated 23 rd March, 2020 was pleased to extend the period of limitation from 15 th March, 2020 until further orders. The said order was in force till 15 th March, 2021. The appeal is filed on 22 nd February, 2021. In view of that, office objection about limitation is overruled. The appeal be processed.

First Appeal No.311/2021

Heard learned Advocate Shri P.V. Navlani for the appellant. He is asking for enhancement of the amount.

18.F.A.311.2021. 2/2

Hence, admit the appeal.

Call for record and proceedings.

Issue notice to the respondents, returnable in 3 rd week of July, 2021.

JUDGE

vijay